Section 10(1) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(1)Any person aggrieved by an order of the Authority refusing to register a private medical care establishment under Section 7- or cancelling or suspending the registration under Section 9, may file an appeal in such manner and within such period as may be prescribed before the Appellate Board constituted by the Government, by notification, in such manner as may be prescribed.
